(1)On receipt of an information under sub-section (1) of section 55 of the Act, from any registering officer or any other person or where the Collector proposes to take action suo-moto under sub-section (2) of the said section. Collector shall issue a notice to the party/parties referred to in the information received, asking them to produce the original instrument and also produce all the facts and circumstances as required under section 30 of the Act, within 21 days form the date of service of the notice.
